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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(b) in The Bharathidasan University Act, 1981

(b)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] and by a majority of not less than two-thirds of the members of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] present and voting at the meeting,if such person has been convicted by a criminal Court for an offence which in the opinion of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] may withdraw any degree, diploma conferred on, or granted to, that person by the University.